Jharkhand High Court
Ronit Deep @ Polio vs The State Of Jharkhand ... ... Opposite ... on 4 December, 2024
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8872 of 2024
Ronit Deep @ Polio, aged about 21 years, son of Sridhar
Deep, resident of Mahanand Basti, Manifit, P.O. and P.S.
Telco, Town Jamshedpur, District East Singhbhum
... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioner: M/s. J. N. Upadhyay, Advocate For the State : M/s. Azeemuddin, A.P.P
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05/04.12.2024 Heard the Parties.
Petitioner has been made an accused in connection with Sidhgora P.S. Case No. 146/2023, registered under Sections 379/411 of the Indian Penal Code, pending in the Court of Sri Narendra Kumar, learned J.M.F.C., Jamshedpur.
Three stolen motorcycles are alleged to have been recovered from the possession of the petitioner. It further appears that petitioner is involved in two cases of similar nature.
Regard being had to the facts and circumstance of the case; I am not inclined to enlarge the petitioner on bail. Accordingly, his prayer for bail is hereby rejected at this stage.
The petitioner, if so advised may renew his prayer for bail after six months.
(Ambuj Nath, J.) Saurabh uploaded